LAWS(DLH)-2017-7-12

AMITA GIRI Vs. LT. GOVERNOR & ANR

Decided On July 07, 2017
Amita Giri Appellant
V/S
Lt. Governor And Anr Respondents

JUDGEMENT

(1.) The petitioner, seeks a direction to the respondents to issue the Caste Certificate to the daughter of the petitioner.

(2.) Petitioner claims to be a member of the Nomadic Tribe "Gosavi" and is residing in Delhi.

(3.) The petitioner approached the respondents for issuance of a Caste Certificate for her daughter Ms. Agamya Khantwal Giri.